- All sums credited to the pilotage account under Clause (a) of Sub-section (2) of Section 40 may be applied, in such proportions as the Board may, from time to time, direct, to the following purposes only namely :(1)the purchase and maintenance in repair of such vessels, and the supply of such materials, stores or other things as the Board may deem it necessary to maintain or supply for the efficiency of the pilot service;(2)the payment of the salaries and allowances of pilots or harbour-masters and other officers and servants of the Board employed in the Pilot service or in the supervision thereof;(3)the payment of pensions or retiring gratuities or compassionate allowances to pilots or harbour-masters and other officers and servants engaged in the pilot service, and of the contributions, if any, duly authorised to be made in their behalf to any provident fund;(4)the payment of pensions, gratuities and compassionate allowances granted by the Board to pilots or harbour-masters and other officers and servants engaged in the pilot service, who have been injured in the execution of their duty and to the surviving relatives of pilots or harbour-masters, officers and servants so engaged, who may die in the service of the Board.Chapter-X Rules, Regulations and Bye-laws
